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[Cites 0, Cited by 0] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(2) in The Central Motor Vehicles Rules, 1989

(2)This declaration is to be submitted invariably with medical certificate in Form 1-A.FORM 1-A[See rules 5(1),(3),7, 10(a), 14(d and 18(d)]Medical Certificate(To be filled in by a registered medical practitioner appointed for the purpose by the State Government or person authorized in this behalf by the State Government referred to under sub-section (3) of section 8).
9[Space for passport size photograph of the applicant] [Inserted by GSR 221(E), dated 28.3.2001 (w.e.f. 28.3.2001).]
1. Name of the applicant ....................................
2. Identification marks (1)................................
    (2).................................
3. (a) Does the applicant, to the best of your judgment, suffer from any defect of vision? If so, has it been corrected by suitable spectacles? Yes/No
  (b) Can the applicant, to the best of your judgment, readily distinguish the pig-mentary colours, red and green? Yes/No
  (c) In your opinion, is he able to distinguish with his eye sight at a distance of 25 metres in good day light a motor car number plate? Yes/No
  (d) In your opinion, does the applicant suffer from a degree of deafness which would prevent his hearing the ordinary sound signals Yes/No
  (e) In your opinion, does the applicant suffer from night blindness? Yes/No
  (f) Has the applicant any defect or deformity or loss of member which would interfere with the efficient performance of his duties as a driver? If so, give your reasons in details Yes/No
  (g) Optional  
  (a)Blood group of the applicant (if the applicant so desires that the information may be noted in his driving license.)(b)RH factor of the applicant (if the applicant so desires that the information may be noted in his driving license). ....................................................................
Declaration made by the applicant in Form 1 as to his physical fitness is attached.[Certificate of Medical FitnessI certify that:-
(i)I have personally examined the applicant Shri/Smt./Kum........................................................................
(ii)that while examining the applicant I have directed special attention to his/her distant vision;
(iii)while examining the applicant, I have directed special attention to his/her hearing ability, the condition of the arms, legs, hands and joints of both extremities of the applicant; and
(iv)I have personally examined the applicant for reaction time, side vision and glare recovery (applicable in case of persons applying for a license to drive goods carriage carrying goods of dangerous or hazardous nature to human life.)
And, therefore, I certify that, to the best of my judgment, he is medically fit/not fit to hold a driving license] [Substituted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).].The applicant is not medically fit to hold a license for the following reasons:Signature: